NEETEE CLOTHING PVT LTD vs. COMMISSIONER OF INCOME TAX

2010 . . . . We have heard learned counsel for the parties. Admit. The following substantial questions of law arise for the consideration of this Court:- 1. Whether the Income Tax Appellate Tribunal had erred in law in holding that the cross objection of the assessee raising the issue of juri iction with regard to the proceedings under Section 147 of the Income Tax Act, 1961 was not maintainable? .

Whether the Income Tax Appellate Tribunal erred in law in upholding the validity of the reassessment proceedings under Section 147 of the Income Tax Act, 1961? .

Whether the Income Tax Appellate Tribunal was justified in law in holding that deduction allowed under Section 801A of Income Tax Act, 1961 has to be excluded from the profits and gains of the business of the undertaking before computing the benefit under Section 80HHC of the Income Tax Act, 1961? . The filing of paper books is dispensed with. Tag along with ITA No. 1002/2008. . . BADAR DURREZ AHMED,J . . V.K. JAIN, J APRIL 30, 2010 AK . . 28